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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(1)(m) in Jharkhand Agricultural Produce Markets Act, 2000

(m)"municipality" means any local area declared by or under the [Jharkhand] [Substituted for 'Bihar and Orissa' by Notification No. 2755 dated 14.11.2002, published in Jharkhand Gazette (extra-ordinary) dated 30.11.2002 (adapting Bihar Municipal Act, 1922).] Municipal Act, 1922 (B. & O. Act VII of 1922), to be a municipality and includes a notified area committee appointed under section 389 (c) of the said Act, and a Municipal Corporation;